C.L.VERMA, j. - (1.) THIS second appeal has been field by Judges and two others against the judgment and decree dated 12-11-93 passed by the learned Ad­ditional Commissioner, Jhansi in Appeal No. 246/128/166 of 1991 district Banda arising out of a suit under Section 229-B/209 of the UPZA and LR Act.
(2.) BY the impugned order the learned Additional Commissioner dismissed the appeal and maintained the order of the trial Court. Briefly the facts giving rise to the present second appeal are that Jalama.plaintiff instituied a suit claiming to be bhumidharmih half share. He averred that the land came down from the common ancestor and set up a pedigree in the pliant. The defendant Baldeo contested the suit on the ground that the plaintiff Jalama did not belong to his family and has no right of title in the land in suit. The learned trial Court decreed the suit in respect of some plots and dismissed the suit for remaining plots. The appeal filed by defendant was dismissed by the learned Additional Commissioner. Hence the present second appeal.
(3.) I have heard the learned Counsel for the parties and perused the record carefully.;